Smt.Suvarna vs Sri.Pankaj Kumar Pandey I.A.S
2026 Latest Caselaw 2829 Kant

Karnataka High Court

Smt.Suvarna vs Sri.Pankaj Kumar Pandey I.A.S on 1 April, 2026

                                        -1-
                                                 NC: 2026:KHC:17962-DB
                                                  CCC No. 1640 of 2025


             HC-KAR




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 1ST DAY OF APRIL, 2026

                                     PRESENT
                   THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                        AND
                      THE HON'BLE MR. JUSTICE C.M. POONACHA
                      CIVIL CONTEMPT PETITION NO. 1640 OF 2025
            BETWEEN:

            SMT.SUVARNA
            W/O LATE NAGESH KANASHETTY
            AGED ABOUT 48 YEARS,
            R/AT NO.38, OM SAI RAM NILAYA,
            3RD CROSS, KALIDASA LAYOUT,
            BANGALORE - 560064

                                                    ...COMPLAINANT
            (BY SRI. SRINIVASA K, ADVOCATE (ABSENT))
Digitally
signed by   AND:
NIRMALA
DEVI        1.   SRI.PANKAJ KUMAR PANDEY I.A.S
Location:        MANAGING DIRECTOR
HIGH             KARNATAKA POWER TRANSMISSION
COURT OF         CORPORATION LIMITED
KARNATAKA        KAVERI BHAVAN GESCOM
                 BENGALURU-560 009.

            2.   SRI.VEERABHADRAPPA
                 THE SUPERINTENDING ENGINEER
                 ELECL., BIDAR CIRCLE,
                 GESCOM,
                 BIDAR DISTRICT -585330
                           -2-
                                  NC: 2026:KHC:17962-DB
                                   CCC No. 1640 of 2025


 HC-KAR




3.   GURUSHANTH WARAD
     EXECUTIVE ENGINEER, ELECL
     GECOM HUMNABAD DIVISION,
     HUMNABAD,
     BIDAR DISTRICT - 585330

4.   SMT.SUJATHA
     EXECUTIVE ENGINEER, ELECL,
     TL AND SS DIVISION,
     KPTCL, AIRPORT ROAD,
     GULBARGA - 585102

                                           ...ACCUSED


     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF
THE CONTEMPT OF COURT ACT, 1971, R/W ARTICLE 215 OF
THE CONSTITUTION OF INDIA, BY THE COMPLAINANT,
PRAYING TO INITIATE THE CONTEMPT OF COURT
PROCEEDINGS SECURE THE APPEARANCE OF THE
ACCUSED AND TAKE NECESSARY ACTION AGAINST THE
ACCUSED FOR DELIBERATELY AND INTENTIONALLY
DISOBEYING THE ORDERS PASSED BY THIS HON'BLE
COURT IN W.P.NO.3587/2022(S-RES) DATED 23.01.2025.


    THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:


CORAM:    HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
          and
          HON'BLE MR. JUSTICE C.M. POONACHA
                                -3-
                                           NC: 2026:KHC:17962-DB
                                           CCC No. 1640 of 2025


 HC-KAR




                         ORAL ORDER

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. None appears for the complainant.

2. None had appeared for the complainant on the previous

hearing as well (hearing on 20.01.2026).

3. In view of the above, the complaint is dismissed for non-

prosecution.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

BS List No.: 1 Sl No.: 1